Section 35 in The Jharkhand Area Autonomous Council Act, 1994
35. Power and functions of the Executive Council.
(1)The Executive Council shall perform the functions of the Council and shall be collectively responsible to it.(2)The State Government, in consultation with the Council shall prescribe the procedure for discharging of the collective responsibility of the Executive Council to the Council.(3)The State Government, in consultation with the Chief-Executive Councillor, shall prescribe rules for the conduct of business of the Council.(4)The meeting of the Executive Council shall be convened by the Secretary, from time to time, on the direction of the Chief Executive Councillor.(5)50 percent of the total members shall constitute the quorum for every meeting of the Executive Council.
